Aditya Medisales Ltd. v. Addl.CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing Aditya Medisales Ltd. v. Addl.CIT

M/S.SRL DIAGNOSTICS PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER INCOME TAX-7, MUMBAI

Accordingly, the grounds raised by assessee are allowed

ITA 1528/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 Jan 2021AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri R. L. Negi, Am आयकरअपीलसं./ I.T.A. No. 1528/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri V. Sridharan & Shri SFor Respondent: Shri Anand Mohan, DR

Section 14ASection 263Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI R. L. NEGI, AM आयकरअपीलसं./ I.T.A. No. 1528/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) PCIT-7, M/s SRL Diagnostics Pvt. Room No. 315, 3rd floor, Ltd. Aayakar Bhavan, M. K. बिधम/ Piramal Tower, Annexe, Road, Mumbai-400 020 Ganpatrao Kadam Marg, Vs. Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACT9117E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri V. Sridharan & Shri S. Sriram, ARs by प्रत्यथीकीओरसे/Respondentby : Shri Anand Mohan, DR सुनवाईकीतारीख/ : 18.11.2020 D…

BARODA DIST. CO.OP. MILK PRODUCERS UNION LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(2),, BARODA

In the result assessee’s appeal in ITA No

ITA 3283/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Manish Shah, A.RFor Respondent: Shri Santosh Karnani, Sr. D.R

Section 143(2)Section 143(3)Section 80Section 80PSection 80P(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 3283 & 3282/Ahd/2016 (Assessment Years : 2013-14 & 2012-13) Baroda Dist. Co-op Milk Vs. DCIT, Producers Union Ltd., Circle – 1(2), Makarpura, Baroda – 390 007. Baroda – 390 009. [PAN No. AAAAB 4510 B] (Appellant) .. (Respondent) Appellant by : Shri Manish Shah, A.R. Respondent by : Shri Santosh Karnani, Sr. D.R. 13.02.2019 Date of Hearing Date of Pronouncement 30.04.2019 O R D E R PER Ms. MADHUMITA ROY - JM: Both the appeals filed by the assessee are aga…

BARODA DIST. CO.OP. MILK PRODUCERS UNION LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(2),, BARODA

In the result assessee’s appeal in ITA No

ITA 3282/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Manish Shah, A.RFor Respondent: Shri Santosh Karnani, Sr. D.R

Section 143(2)Section 143(3)Section 80Section 80PSection 80P(2)(iv)

YUVAK VENTRURES PRIVATE LIMITED (SUCCESSORS TO AIKONE MARKETING AND MANAGEMENT SERVICES PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 8(2)(3), MUMBAI

ITA 144/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 Apr 2019AY 2009-10

Bench: Shri Shamim Yahya & Shri Amarjit Singhm/S. Yuvak Ventures Pvt. Ltd., (As Successors To Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 Pan No:Aagca6159B V/S

For Appellant: Shri. Yogesh. A.Thar &For Respondent: Shri. B.B.Rajendra Prasad &

Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER M/s. Yuvak Ventures Pvt. Ltd., (as successors to Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 PAN No:AAGCA6159B v/s Deputy Commissioner of Income Tax-8(2)(3),)(3), ……………. Respondent Mumbai M/s. Yuvak Ventures Pvt. Ltd., (as successors to Maestro Ventures Pvt. Ltd., earlier known as Aikone Marketing and Management Services Pvt. Ltd.,) ……………. Appellant Piramal Tower Annexe, Gan…

THE ACIT-2(1), UJJAIN vs. M/S. TURQUISE INVESTMENT & FINANCE PVT.LTD., NAGDA

In the result, against total disallowance of Rs

ITA 332/IND/2017[2008-09]Status: DisposedITAT Indore06 Feb 2019AY 2008-09

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 10(34)Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.332 & 333/Ind/2017 Assessment Years: 2008-09 & 2011-12 ACIT-2(1) M/s. Turquoise Investment & Finance बनाम/ Pvt. Ltd., Ujjain Vs. PO Birlagram, Nagda, Ujjain (Revenue) (Respondent) PAN: AABCT5911H Revenue by Smt. Ashima Gupta, CIT-DR Respondent by Shri Ronak Doshi CA Date of Hearing: 22.01.2019 Date of Pronouncement: 06.02.2019 आदेश / O R D E R PER MANISH BORAD, A.M: These two appeals filed at the instance of Revenue…

THE DCIT, CIRCLE-1(2),, BARODA vs. M/S BARODA DIST. CO. OP. MILK PRODUCERS UNION LTD.,, BARODA

In the result, all the three appeals filed by revenue are dismissed

ITA 3080/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad14 May 2018AY 2011-12

For Appellant: NoneFor Respondent: Shri V.K. Singh, Sr. D.R

Section 143(2)Section 143(3)Section 80Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 3080, 3560 to 3561/Ahd/2016 Assessment Year 2011-12 to 2013-14 The DCIT, M/s. Baroda Dist. Co- Circle-1(2), op. Milk Producers Baroda Vs Union Ltd. Makarpura (Appellant) Road, Baroda-390009 PAN: AAAAB4510B (Respondent) Revenue by: Shri V.K. Singh, Sr. D.R. Assessee by: None Date of hearing : 20-03-2018 Date of pronouncement : 14-05-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- These three Revenue’s appeals for A.Y. 2011-12 to 2013-14, arise…